- (1.) Heard Sri R.S.Patel, learned counsel for petitioner, Sri Gauri Shanker Yadav, learned counsel appearing for Power Corporation, Sri N.K.Verma, learned AGA for State and perused the impugned FIR as well as material brought on record.
(2.) This writ petition has been filed with a prayer to quash the impugned F.I.R. dated 21.3.2018, registered as Case Crime No.76 of 2018, under Sections 138 (B) of Electricity Act, Police Station-Ait, District Jalaun.
(3.) It is submitted by learned counsel for the petitioner that there has been some dispute between the petitioner and the Electricity Department with respect to electricity settlement dues for which the present proceeding has been filed by the Electricity Department for a malicious prosecution. The petitioner undertakes to clear all the electricity dues of the disputed bills.;